Section 17 in Punjab Common Infrastructure (Regulation and Maintenance) Act, 2012
17. Act binding on all the allottees.
- The provisions of this Act shall have effect notwithstanding anything inconsistent therewith contained in any agreement, undertaking or other instrument and all the Allottees, who in any manner use the common infrastructure or any part thereof to which this Act applies, shall be subject to the provisions of this Act and Bye-laws made thereunder.
